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Judgment
This is an application for restoration of WP(C) No. 215 of 2025, which was dismissed in default by this Court vide judgment dated 05-10-2026.
Ms. S.Shallam, learned counsel for the applicant submits that the non-appearance of the learned counsel on the said date on second call was due to unavoidable circumstances. She prays that for the ends of justice, the writ petition be restored to file.
Mr. M.L.Nongpiiur, learned counsel for the respondents No. 1-8, and Mr. R.Kharkrang, learned counsel for the respondent No. 9 have no objection to the said restoration application.
Accordingly, for the reasons mentioned therein and on the submissions of the learned counsel for the petitioner, WP(C). No. 215 of 2025 shall stand restored to file subject to payment of ₹1000/- cost to the Meghalaya State Legal Services Authority for the purpose of legal aid.
Matter will stand restored once the payment is made.
Misc. application accordingly stands disposed of.